M.S Debendra Bijoy Ghosh vs Union Of India
2021 Latest Caselaw 630 Cal/2

OD-67

                                ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            [Via Video Conference]

                                 EC/52/2021

                       M.S DEBENDRA BIJOY GHOSH
                                 Versus
                             UNION OF INDIA


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th September, 2021 Appearance:

Mr. Arujit Basu, Adv.

The Court : This is an application for execution of an award dated 27 th

September, 2010. It is submitted on behalf of the decree holder that the

challenge to the award has been disposed of and the same has now become

enforceable, in accordance with law.

In view of the submissions made on behalf of the decree holder, the

Department is directed to issue a notice under Order 21 Rule 22(1) of the CPC

on the judgment debtor.

Let this matter be made returnable on 17th November, 2021.

(RAVI KRISHAN KAPUR, J.)

S.Bag/(GH)